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Judgment
5 paragraphs · 126 wordsLeave granted.
We have heard learned Counsel for the parties.
It is not disputed that the Appellant in each case is in jail from November, 2009. On consideration of the totality of the facts and circumstances of these cases, we deem it appropriate to release the Appellant in each case on bail on furnishing personal bond for a sum of Rs. 50,000/- with two sureties of the like amount each to the satisfaction of the Trial Court.
However, in the facts and circumstances of these cases, we direct the Trial Court to conclude the trial as expeditiously as possible and the Trial Court would not grant any adjournments unless it becomes absolutely imperative.
With this observation, the appeals are disposed of.